Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 779] [Entire Act] State of Punjab - Subsection Section 779(2) in Punjab Jail Manual, 1996 (2)The ropes shall be tested in the presence of Superintendent, at least a week before the date fixed for the execution and if they fail to pass the test, others shall be obtained at once and tested when received.
